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Judgment
3 paragraphs · 93 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the parties submits that the matter has been resolved amicably before the Mediation Centre. Mr. Ramesh Kumar Agarwal the respondent is personally present before this Court and Mr. Anand Kumar Ojha the appellant is present online. The Compromise Deed submitted by Ms. Yangchen D. Gyatso, learned Mediator is taken on record.
2.
RFA No. 01 of 2023 is disposed of along with the interim application in terms of the Compromise Deed dated 19.03.2025. The decree in terms of the Compromise Deed be drawn accordingly.